R.RAJESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since both the appeals arise out of the same judgment and common questions of facts and law arise for consideration in these appeals, both the appeals are heard together and disposed off by this common judgment.

(2.) The appeal in Crl.A.1260 of 2012 is preferred by the appellant - Accused No.3 Rajesh and the appeal in Crl.A.893 of 2015 is preferred by the appellant - Accused No.2 Raveen @ Appu, against the impugned judgment of conviction and sentence dated 14.09.2012 passed by the Presiding Officer, Fast Track Court, Tiptur, in S.C.No.279 of 2011. By the said judgment, the court below has convicted both the accused for the offences punishable under Sections 392 , 394 and 302 IPC and has sentenced them to undergo rigorous imprisonment for 5 years and to pay a fine of Rs.10,000/- each for the offence punishable under Section 392 IPC, to undergo rigorous imprisonment for seven years and to pay a fine of Rs.20,000/- each for the offence punishable under Section 394 IPC and further to undergo life imprisonment and to pay a fine of Rs.25,000/- each for the offence punishable under Section 302 IPC, which sentences were to run concurrently.

(3.) The brief facts of the prosecution case are as follows: